Supreme Court - Daily Orders
Commissioner Of Central Excise Custom vs Rain Cii Carbon India Ltd.. on 7 April, 2016
ITEM NO.64 REGISTRAR COURT. 2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Civil Appeal No(s). 14140/2015
COMMISSIONER OF CENTRAL EXCISE CUSTOM & SERVICE TAX - VISHAKHPATNAM
-I Appellant(s)
VERSUS
RAIN CII CARBON INDIA LTD.. Respondent(s)
(with appln. (s) for stay)
Date : 07/04/2016 This appeal was called on for hearing today.
For Appellant(s) Mr.Arun Kumar Singh,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. Rupesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The sole respondent shall be at liberty to file the counter affidavit within a period of four weeks.
Ld.counsel for the appellant shall file the deficit court fee within four weeks.
List the matter again on 05.07.2016.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2016.04.07 16:27:44 TLT Reason: